(1) The State Government may, subject to the condition of previous publication, make rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely :(a)the manner of determination of compensation referred to in the proviso to section 4;(b)the manner in which a landlord may apply to the Controller and the manner in which the Controller may make inquiries under section 5;(c)the manner of obtaining permission of the Controller referred to in section 7;(d)the form of notice and the manner of publication of such notice under sub-section (2) of section 9;(e)the manner of payment or tender of rent by postal money order referred to in clause (ii) of sub-section (2) of section 13;(f)the form of receipt and of the counterfoil referred to in sub-section (3) of section 15, and the particulars to be specified in such receipt and counterfoil; the particulars to be contained in applications for depositing rent under sub-section (1) of section 17 and sub-section (1) of section 18;(h)the manner of sending the copy of the application to the landlord, and of withdrawal by the landlord of the amount in deposit, referred to in section 20 and the procedure for deducting from the amount in deposit the cost of transmission by post of the notice to the landlord, referred to in the proviso to section 20;(i)the manner of making application for enhancement of rent under sub-section (1) of section 25;(j)the procedure to be followed in inquiries under this Act, by the Controller, the Chief Judge of the Court of Small Causes of Calcutta, the District Judge and any person appointed under sub¬section (2) of section 27;(k)the procedure for review of orders referred to in sub-section (5) of section 27;(l)the procedure for summoning and enforcing the attendance of witnesses and compelling the production of documents referred to in sub-section (2) of section 32;(m)the manner of service of notices issued under this Act where the mode of such service is not provided in this Act; and(n)the charging or remitting of costs and fees and the fixing of a scale of costs and fees;(o)[ any other matter which is required to be or may be prescribed.] [Clause (o) added by West Bengal Act 24 of 1959.]
